Krishna Murari Yadav & Ors vs The State Of Bihar on 17 April, 2017

[Cites 15, Cited by 3]

Patna High Court - Orders

Krishna Murari Yadav & Ors vs The State Of Bihar on 17 April, 2017

Bench: Vinod Kumar Sinha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.16781 of 2017
                       Arising Out of PS.Case No. -44 Year- 2017 Thana -BRAHMPUR District- BUXAR
                 ======================================================
                 1. Krishna Murari Yadav.
                 2. Ravindra Yadav.
                 3. Barak Yadav. All Sons of Late Bharat Yadav.
                 4. Manish Yadav @ Manish Kumar.
                 5. Anish Yadav @ Anish Kumar. Both Sons of Damodar Yadav.
                 6. Rahul Yadav @ Rahul Kumar Son of Yogendra Yadav.
                 7. Santosh Yadav @ Santosh Kumar Son of Bikrama Yadav. All Resident
                    of Village- Purwa, P.S.- Brahmpur, District- Buxar.
                 8. Sri Bhagwan Yadav Son of Late Ram Jatan Yadav, Resident of Village-
                    Baruhan, P.S.- Bagengola, District- Buxar.
                 9. Shiv Kumari Devi @ Shiv Kumar Devi Wife of Late Bharat Yadav,
                    Resident of Village- Purwa, P.S.- Brahmpur, District- Buxar.

                                                                               .... ....   Petitioner/s
                                                       Versus
                 The State of Bihar

                                                              .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Anil Kumar Singh, Advocate
                 For the Opposite Party/s : Mr. Ajit Kumar, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                 ORAL ORDER

2   17-04-2017

This is an application for grant of anticipatory bail for offences punishable under Sections 147, 148, 149, 447, 342, 323, 324, 307, 308, 436,354B, 379, 504 and 506 of the Indian Penal Code.

Allegation against the petitioners is of assaulting informant and his family members.

Heard learned counsel for the petitioners. It has been submitted on behalf of the petitioners that the injuries caused to the prosecution party are simple in nature and the occurrence took place on the date of measurement of land Patna High Court Cr.Misc. No.16781 of 2017 (2) dt.17-04-2017 2/2 and at that time both petitioners and informant were present there and scuffle took place between them. All the injuries are simple in nature. There is case and counter case between the parties.

Heard learned A.P.P. also.

Having heard both sides, in view of the fact that there is case and counter case between the parties and injuries are simple in nature, let above named petitioners, in the event of arrest or surrender within a period of six weeks from the date of receipt/production of a copy of this order, be enlarged on bail on furnishing bail bond of Rs.25,000/- (Twenty-five thousand only) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Buxar, in connection with Brahampur P.S. Case no. 44 of 2017, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure and also subject to the conditions that (1) bailors should be local having sufficient immovable property within the jurisdiction of the court concerned, (2) petitioners shall cooperate in the investigation and make themselves available before the police as and when required.

(Vinod Kumar Sinha, J) sudip/-

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Patna High Court - Orders